P.T.Sivasankaran vs Rahesh Kumar.R
2023 Latest Caselaw 12790 Ker

Kerala High Court

P.T.Sivasankaran vs Rahesh Kumar.R on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                   CON.CASE(C) NO.2428 OF 2023
        ORDER IN WP(C) 12293/2023 OF HIGH COURT OF KERALA
                         DATED 10.4.2023
                      ---------------------
PETITIONER/PETITIONER :-

           P.T.SIVASANKARAN, AGED 61 YEARS
           S/O.KRISHNAN, RESIDING AT PALLIPPURATH
           THATTARAPPURAKKAL HOUSE, EASWARAMANGALAM P.O.,
           PONNANI, PIN - 679 573.

           BY ADVS.
           T.C.SURESH MENON
           B.DEEPAK


RESPONDENTS/RESPONDENTS :-

    1      RAHESH KUMAR.R
           (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
           SECRETARY, THRISSUR CORPORATION, CORPORATION OFFICE,
           THRISSUR, PIN - 680 001.

    2      SHEEBA
           (FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER),
           THE EXECUTIVE ENGINEER, LSGD, THRISSUR CORPORATION,
           CORPORATION OFFICE, THRISSUR, PIN - 680 003.

           BY ADV SANTHOSH P.PODUVAL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO.2428 OF 2023

                                    -: 2 :-


                                 JUDGMENT

Dated this the 8th day of December, 2023

Heard the learned counsel on either side.

2. It is submitted by the learned counsel appearing for the

respondents that trade licenses have been renewed by proceedings

dated 6.6.2023.

3. The learned counsel for the petitioner submits that the

renewal is on condition that the petitioner should file an affidavit

that the unauthorised construction will either be regularised or

removed within six months. It is submitted that the demolition of

the unauthorised construction and its renewal or regularisation is

specifically the matter which is pending in the writ petition.

In the above view of the matter, this Contempt of Court

Case is closed recording that the trade licenses stand renewed. The

conditions for such removal will be subject to the orders to be

passed in the writ petition.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/11.12.2023 CON.CASE(C) NO.2428 OF 2023

APPENDIX OF CON.CASE(C) 2428/2023

PETITIONER ANNEXURES :-

Annexure-A CERTIFIED COPY OF THE INTERIM ORDER IN W.P.(C) NO.12293/2023 ON THE FILE OF THIS HONORABLE COURT, DATED 10.04.2023.

RESPONDENT ANNEXURES :-

Annexure-R1(a) A COPY OF ORDER DATED 06-06-2023 ISSUED BY THE SECRETARY,THRISSUR CORPORATION